BAIDYA NATH PRASAD Vs. R K JAGGI

JUDGEMENT

(1.) This is a case in which the complainant had given a demand draft of Rs.1,22,500 in favour of Maruti Udyog Limited for purchasing a Maruti Car to a car dealer who is not authorized by Maruti Udyog Limited and apparently was duped. Brief facts of the case:

(2.) Shri B.N. Prasad the complainant purchased a demand draft for Rs. 1,22,500 from Bank of India in favour of Maruti Udyog Limited, Delhi and handed over the same to Shri R.K. Jaggi, Proprietor of Narendra Motors, Ranchi who issued a receipt to the complainant and advised him to take the delivery of the car after four weeks. Later on, the complainant learnt that Shri Jaggi's firm has been closed and on inquiry from the Maruti Udyog Limited he came to know that the aforesaid demand draft has been deposited by its dealer - Competent Automobiles, an authorized dealer of Maruti Udyog Limited by one Krishna Choudhary who also paid the balance amount of Rs. 33,444 and took the delivery of the vehicle.

(3.) Shri Prasad filed a complaint before the District Forum, Ranchi arraying (1) Shri R K Jaggi of Narendra Motors, (2) M/s. Maruti Udyog Limited, New Delhi, (3) M/s. Competent Automobiles, New Delhi, and (4) Mr Krishna Choudhary as the opposite parties. After hearing the parties and pursuing the documents, the District Forum held that: